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[Cites 0, Cited by 0] [Section 575(2)] [Section 575] [Entire Act]

State of Kerala - Subsection

Section 575(2)(viii) in Kerala Municipality Act, 1994

(viii)the Municipal fund of the Municipal Councils and the Councils and the fund of the Township Committee, if any, at such commencement shall stand transferred to and vested in, the Municipal fund of the corresponding Municipalities constituted under this Act and in the case of such transfer to, and vesting in, more than one Municipality, in such proportion as the Government may determine;